Supreme Court - Daily Orders
K T Mohanan vs The State Of Kerala on 27 July, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.1 Court 5 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)….. Diary No(s).9701/2020
(Arising out of impugned final judgment and order dated 10-02-2020
in WP(C) No.18325/2015 passed by the High Court Of Kerala At
Ernakulam)
K T MOHANAN Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(Office Report for Directions. IA No. 51568/2020 - CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 27-07-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the judgment and order passed by the High Court.
The special leave petition is dismissed. Pending application(s), if any, stands disposed of. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by MEENAKSHI KOHLI Date: 2020.07.27 BRANCH OFFICER 16:10:34 IST Reason: